Karnataka High Court
J Ramachandra Setty @ Ramanna vs Archaeological Survey Of India on 8 June, 2012
Bench: Chief Justice, B.V.Nagarathna
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 8th DAY OF JUNE 2012
PRESENT
THE HON'BLE MR.VIKRAMAJIT SEN, CHIEF JUSTICE
AND
THE HON'BLE MRS. JUSTICE B.V.NAGARATHNA
WP No.13981/2012(GM-PP)
BETWEEN:
J.RAMACHANDRA SETTY @ RAMANNA
S/O.HANUMANTHA SETTY
AGED ABOUT 60 YEARS
PROPRIETOR OF SREE RAMA TOURIST HOME
HAMPI, RESIDENT OF HOSPET
BELLARY DISTRICT.
..PETITIONER
(By SRI.SURESH S JOSHI, ADV.)
AND:
1. ARCHAEOLOGICAL SURVEY OF INDIA
5TH FLOOR, F WING, KENDRIYA SADANA
KORAMANAGALA, BANGALORE
REPRESENTED BY SUPERINTENDING
ARCHAEOLOGIST
2. THE COMMISSIONER
THE HAMPI WORLD HERITAGE AREA
MANAGEMENT AUTHORITY
HOSPET-583 201
BELLARY DISTRICT
3. THE DEPUTY COMMISSIONER
BELLARY DISTRICT
BELLARY 583 101
2
4. THE ASSISTANT COMMISSIONER
HOSPET DIVISION
HOSPET-583 201
BELLARY DISTRICT
5. THE TAHASILDAR
HOSPET TALUK
HOSPET-583 201
BELLARY DISTRICT
6. THE CONSERVATION ASSISTANT & SITE MANAGER
ARCHAEOLOGICAL SURVEY OF INDIA
KAMALAPUR-583 221
HOSPET TALUK
BELLARY DISTRICT
7. THE SUPERINTENDENT OF POLICE
BELLARY DISTRICT
BELLARY-583 101
8. THE DEPUTY SUPERINTENDENT OF POLICE
HAMPI SUB DIVISION
KAMALAPUR-583 221, HOSPET TALUK
BELLARY DISTRICT
9. THE INSPECTOR OF POLICE (SHO)
HAMPI-583 239
HOSPET TALUK
BELLARY DISTRICT
...RESPONDENTS
(By SRI.N.DEVHADASS, SR. COUNSEL AND
SMT.ANASUYA DEVI.K.S, ADV. FOR R.1 & 6
SRI.R.DEVDAS, AGA FOR R.3 TO R.5 AND R.7 TO R.9
SRI.P.S.MANJUNATH, ADV. FOR R.2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITTUTION OF INDIA PRAYING TO QUASH THE ORDERS
PASSED BY R.1 UNDER SUB-SECTION (1) OF SECTION 5 OF THE
PUBLIC PREMISES (EVICTION OF UNAUTHORISED OCCUPANTS) ACT,
1971 VIDE ANNEXURE-E (BEARING F.NO.48/CC/09-M/277 DATED
12/14.04.2012) AND ANNEXURE-F (BEARING F.NO.48/CC/09-M/278
DATED 12/14.4.2012).
3
THIS WRIT PETITION COMING ON FOR ORDERS THIS DAY,
CHIEF JUSTICE MADE THE FOLLOWING:
ORDER
VIKRAMAJIT SEN, C.J. (Oral) :
Sri.N.Devhadass, learned Senior Counsel appearing for the Archaeological Survey of India, States that the notices issued under the Public Premises Act have been withdrawn. This is without prejudice to the contentions mentioned in the counter affidavit to the effect that the title deeds on which reliance is placed by the petitioner does not legally effect any title in favour of the petitioner.
2. Learned Counsel for the petitioner states that keeping in perspective the withdrawal of the impugned notices issued under the Public Premises Act, instructions have been received to withdraw the writ petition. This has also been reduced to writing in the form of a memo.
The writ petition is dismissed as withdrawn.
Sd/-
CHIEF JUSTICE Sd/-
JUDGE mv